Gujarat High Court
Parle Biscuits Pvt Ltd vs State Of Gujarat & on 22 November, 2013
Author: Anant S.Dave
Bench: Anant S. Dave
PARLE BISCUITS PVT LTD....Petitioner(s)V/SSTATE OF GUJARAT C/SCA/16759/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 16759 of 2013 =============================================== PARLE BISCUITS PVT LTD....Petitioner(s) Versus STATE OF GUJARAT & 7....Respondent(s) =============================================== Appearance: MRMEHULSHARADSHAH, ADVOCATE for the Petitioner(s) No. 1 MR ROHAN YAGNIK AGP for the RESPONDENTS. =============================================== CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE Date : 22/11/2013 ORAL ORDER
Heard learned advocate for the petitioner.
Rule.
Learned AGP waives service of rule on behalf of respondents.
To be heard with Special Civil Application No. 3563 of 2013.
Ad-interim relief in terms of para 12(D).
Notice as to interim relief returnable on 9.12.2013.
Direct service is permitted.
(ANANT S.DAVE, J.) SMITA Page 1 of 1